Supreme Court - Daily Orders
Commissioner Of Customs (Imports) ... vs Ircon International Ltd. on 9 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.11 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 23280/2019
COMMISSIONER OF CUSTOMS (IMPORTS) MUMBAI Appellant(s)
VERSUS
IRCON INTERNATIONAL LTD. & ORS. Respondent(s)
( IA No.111836/2019-CONDONATION OF DELAY IN FILING and IA
No.111840/2019-STAY APPLICATION )
Date : 09-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Appellant (s) Mr. A.N.S. Nadkarni, ASG
Ms. Praveena Gautam, Adv.
Mr. Shamik Sanjanwala, Adv.
Mr. Satyalipsu Ray, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in four weeks.
Dasti, in addition, is permitted.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.08.10 12:14:37 IST Reason: